Marg Ltd. v. CIT

120 Taxmann.com 84High Court2020#1306 most cited

What is Marg Ltd. v. CIT authority for?

The disallowance of expenditure incurred to earn exempt income under Section 14A read with Rule 8D cannot exceed the actual exempt income earned by the assessee in that assessment year.

87

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2026.

Also referred to as

Marg Ltd. v. CIT · Marg Ltd. · Section 14A disallowance · Rule 8D computation · disallowance cannot exceed exempt income · expenditure for exempt income · Madras High Court · AO satisfaction Section 14A · 120 Taxmann.com 84 · exempt income restriction

Also reported as

275 Taxmann 502

Sections most often in play

Section 14ASection 8DSection 115JBSection 143(3)Section 10ASection 10AASection 195Section 271(1)(c)

Issues it is cited on

section 40(a)(1)section 9(1)(ii)section 80absection 134rule 8d disallowancesection 108section 9(1)(vii)(b)section 10(35)depreciation on softwaresection 73make available clauseretrospective amendment

Judgments citing Marg Ltd. v. CIT

Devi Sea Foods Limited, Visakhapatnam vs. DCIT, Circle-3(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 75/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam09 Sept 2022AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.75/Viz/2022 ("नधा"रणवष"/ Assessment Year: 2017-18) M/S. Devi Sea Foods Limited, Vs. Deputy Commissioner Of Visakhapatnam. Income Tax, Pan: Aabcd 0248 B Circle-3(1), Visakhapatnam. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri D. Anand, Advocate ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri D. Anand, AdvocateFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 143(3)Section 144CSection 144C(5)Section 14ASection 154Section 50Section 92BSection 92C

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. No.75/Viz/2022 ("नधा"रणवष"/ Assessment Year: 2017-18) M/s. Devi Sea Foods Limited, Vs. Deputy Commissioner of Visakhapatnam. Income Tax, PAN: AABCD 0248 B Circle-3(1), Visakhapatnam. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant by : Sri D. Anand, Advocate ""याथ"क"ओरसे/ Respondent by : Sri MN Murt…

Shree Global Tradefin Ltd, Mumbai vs. CIT, Central Circle 5(1), Mumbai

In the result, appeal is allowed

ITA 511/MUM/2022[2015-16]Status: DisposedITAT Mumbai30 Aug 2022AY 2015-16
For Appellant: Sh. Vijay MehtaFor Respondent: Ms. Vrunda Matkarni
Section 119(2)(b)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI SHRI B.R. BASKARAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Shree Global Tradefin Ltd., A/2, Madhu Estate, Pandurang Budhkar Marg, Lower Parel, Mumbai - 400013 [PAN: AAACB2975J] ……………… Appellant Vs Deputy Commissioner of Income Tax, Central Circle 5(1), Mumbai ……………… Respondent Appearances For the Appellant/Assessee : Sh. Vijay Mehta For the Respondent/Department : Ms. Vrunda Matkarni Date of conclusion of hearing : 21.06.2022 Date of pronouncement of order : 30.08.2022 O R D E R Per Rahul Chaudhary, Judicial Member: 1. By way of the prese…

DCIT Corporate Circle 6(2), Chennai vs. Siva Industries and Holdings Ltd., Chennai

In the result, appeal filed by the Revenue for the

ITA 919/CHNY/2018[2011-12]Status: DisposedITAT Chennai12 Aug 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…

Siva Industries and Holdings Limited, Chennai vs. ACIT, Chennai

In the result, appeal filed by the Revenue for the

ITA 884/CHNY/2015[2010-11]Status: DisposedITAT Chennai12 Aug 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…

DCIT, Chennai vs. Siva Industries and Holdings Limited, Chennai

In the result, appeal filed by the Revenue for the

ITA 706/CHNY/2015[2010-11]Status: DisposedITAT Chennai12 Aug 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…

Siva Industries and Holdings Limited, Chennai vs. DCIT, Chennai

In the result, appeal filed by the Revenue for the

ITA 687/CHNY/2015[2010-11]Status: DisposedITAT Chennai12 Aug 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…

DCIT, Chennai vs. Siva Industries & Holding Ltd., Chennai

In the result, appeal filed by the Revenue for the

ITA 1074/CHNY/2014[2009-10]Status: DisposedITAT Chennai12 Aug 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…

Siva Industries & Holdings Limited, Chennai vs. ACIT, Chennai

In the result, appeal filed by the Revenue for the

ITA 1039/CHNY/2014[2009-10]Status: DisposedITAT Chennai12 Aug 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…

M/S. Siva Industries & Holdings Limited, Chennai vs. ACIT, Chennai

In the result, appeal filed by the Revenue for the

ITA 2108/CHNY/2012[2008-09]Status: DisposedITAT Chennai12 Aug 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…

Sriram Credit Company Limited, Chennai vs. ACIT CC 6(1), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 956/CHNY/2020[2017-18]Status: DisposedITAT Chennai29 Jul 2022AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.956/Chny/2020 िनधा"रण वष" /Assessment Year: 2017-18 V. M/S.Shriram Credit Co. Ltd., The Asst. Commissioner- Shriram House, Of Income Tax, 1St Floor, No.4, Corporate Circle-6(1), Burkit Road, Chennai. T. Nagar, Chennai. [Pan: Aagcs 4497 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.R.Sivaraman, AdvFor Respondent: Mr.P. Sajit Kumar, JCIT
Section 143(3)Section 14A

…ing decisions: i. Principal CIT Vs Reliance Capital Asset Management Limited (Bombay HC (400 ITR 217)). SLP against this judgment has been dismissed by the Hon'ble SC. SLP(C) No. 11379 of 2018 dated 07.09.2018 (259 Taxman 83). ii. Marg Limited Vs CIT [2020] 120 Taxmann.com 84 (Madras) iii. CIT Vs Taikisha Engineering India Ltd (229 Taxman 143) Delhi HC. iv. CIT Vs I.P.Support Services India P Ltd ( 378 ITR 240) Delhi HC. v. ITAT Chennai decision in the appellant's case in I.T.A. NO. 1767 / Chny/ 2019 dated 16.12.2019 for the assessment year 2015-16. 6. For these grounds and other grounds that maybe adduced b…

Svl Limited, Chennai vs. ACIT CC 6(2), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 955/CHNY/2020[2017-18]Status: DisposedITAT Chennai29 Jul 2022AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.955/Chny/2020 िनधा"रण वष" /Assessment Year: 2017-18 V. M/S.Svl Ltd., The Asst. Commissioner- Shriram House, Of Income Tax, 1St Floor, No.4, Corporate Circle-6(2), Burkit Road, Chennai. T. Nagar, Chennai. [Pan: Aaacs 7696 D] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.R.Sivaraman, AdvFor Respondent: Mr.P. Sajit Kumar, JCIT
Section 143(3)Section 14A

…ing decisions: i) Principal CIT Vs Reliance Capital Asset Management Limited (Bombay HC (400 ITR 217)). SLP against this judgment has been dismissed by the Hon'ble SC. SLP(C) No. 11379 of 2018 dated 07.09.2018 (259 Taxman 83). ii) Marg Limited Vs CIT [2020] 120 Taxmann.com 84 (Madras) iii) CIT Vs Taikisha Engineering India Ltd (229 Taxman 143) Delhi HC. iv) CIT Vs I.P.Support Services India P Ltd (378 ITR 240) Delhi HC. For these and other grounds that may be adduced before or at the time of hearing the Hon'ble ITAT may be pleased to delete the addition made u/s.14A r.w Rule 8D. 3. We have heard the rival c…

Shriram Financial Ventures (Chennai) Pvt. Limited, Chennai vs. Dcitcc3(1), Chennai

In the result, the appeal filed by the assessee is allowed partly

ITA 942/CHNY/2020[2017-18]Status: DisposedITAT Chennai29 Jul 2022AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.941/Chny/2020 िनधा"रण वष" /Assessment Year: 2017-18 V. M/S.Shriram Capital Ltd., The Asst. Commissioner- Shriram House, Of Income Tax, 1St Floor, No.4, Burkit Road, Corporate Circle-6(1), T.Nagar, Chennai-600 017. Chennai. [Pan: Aabcs 2726 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Dr.S.Palani Kumar, CIT /
Section 10(34)Section 143(3)Section 14ASection 14A(2)

…lowing decisions: i. Principal CIT Vs Reliance Capital Asset Management Limited (Bombay HC (400 ITR 217)). SLP against this judgment has been dismissed by the Hon'ble SC. SLP(C) No.11379 of 2018 dated 07.09.2018 (259 Taxman 83). ii. Marg Limited Vs CIT [2020] 120 Taxmann.com 84 (Madras) iii. CIT Vs Taikisha Engineering India Ltd (229 Taxman 143) Delhi HC. iv. CIT Vs I P Support Services India P Ltd (378 ITR 240) Delhi HC. 8. The CIT(A) erred in not appreciating the fact that in the appellant's case the ITAT Chennai in their orders in 1.T.A No.1766 / Chny / 2019 dated 16.12.2019 for the assessment year 2013-14,…

Shriram Capital Limited, Chennai vs. ACIT, CC3(1), Chennai

In the result, the appeal filed by the assessee is allowed partly

ITA 941/CHNY/2020[2017-18]Status: DisposedITAT Chennai29 Jul 2022AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.941/Chny/2020 िनधा"रण वष" /Assessment Year: 2017-18 V. M/S.Shriram Capital Ltd., The Asst. Commissioner- Shriram House, Of Income Tax, 1St Floor, No.4, Burkit Road, Corporate Circle-6(1), T.Nagar, Chennai-600 017. Chennai. [Pan: Aabcs 2726 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Dr.S.Palani Kumar, CIT /
Section 10(34)Section 143(3)Section 14ASection 14A(2)

…lowing decisions: i. Principal CIT Vs Reliance Capital Asset Management Limited (Bombay HC (400 ITR 217)). SLP against this judgment has been dismissed by the Hon'ble SC. SLP(C) No.11379 of 2018 dated 07.09.2018 (259 Taxman 83). ii. Marg Limited Vs CIT [2020] 120 Taxmann.com 84 (Madras) iii. CIT Vs Taikisha Engineering India Ltd (229 Taxman 143) Delhi HC. iv. CIT Vs I P Support Services India P Ltd (378 ITR 240) Delhi HC. 8. The CIT(A) erred in not appreciating the fact that in the appellant's case the ITAT Chennai in their orders in 1.T.A No.1766 / Chny / 2019 dated 16.12.2019 for the assessment year 2013-14,…

ACIT- CC - 4(2), Mumbai vs. K.Raheja Corporate Services Pvt. Ltd., Mumbai

In the result, the appeals filed by the revenue are hereby dismissed

ITA 2527/MUM/2021[2017-18]Status: DisposedITAT Mumbai17 Jun 2022AY 2017-18

Bench: Shri Aby T. Varkey () & Shri Gagan Goyal ()

Section 132Section 132(4)Section 143(2)Section 143(3)Section 14ASection 153ASection 69Section 69C

…1 K Raheja Corporate Sevices Pvt Ltd ITA. Nos. 2521 to 2527/Mum/2021 AYs. 2012-13 to 2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.2521/Mum/2021 - A.Y. 2012-13 I.T.A No.2522/Mum/2021 - A.Y. 2014-15 I.T.A No.2523/Mum/2021 - A.Y. 2015-16 I.T.A No.2524/Mum/2021 - A.Y. 2016-17 I.T.A No.2525/Mum/2021 - A.Y. 2013-14 I.T.A No.2526/Mum/2021 - A.Y. 2018-19 I.T.A No.2527/Mum/2021 - A.Y. 2017-18 Asstt. Commissioner of Income- vs K Raheja Corporate Services Pvt Ltd Plot No.C-30, G Block, SIDBI, Raheja tax,…

ACIT- CC- 4(2), Mumbai vs. K. Raheja Corporate Services Pvt. Ltd., Mumbai

In the result, the appeals filed by the revenue are hereby dismissed

ITA 2526/MUM/2021[2018-19]Status: DisposedITAT Mumbai17 Jun 2022AY 2018-19

Bench: Shri Aby T. Varkey () & Shri Gagan Goyal ()

Section 132Section 132(4)Section 143(2)Section 143(3)Section 14ASection 153ASection 69Section 69C

…1 K Raheja Corporate Sevices Pvt Ltd ITA. Nos. 2521 to 2527/Mum/2021 AYs. 2012-13 to 2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.2521/Mum/2021 - A.Y. 2012-13 I.T.A No.2522/Mum/2021 - A.Y. 2014-15 I.T.A No.2523/Mum/2021 - A.Y. 2015-16 I.T.A No.2524/Mum/2021 - A.Y. 2016-17 I.T.A No.2525/Mum/2021 - A.Y. 2013-14 I.T.A No.2526/Mum/2021 - A.Y. 2018-19 I.T.A No.2527/Mum/2021 - A.Y. 2017-18 Asstt. Commissioner of Income- vs K Raheja Corporate Services Pvt Ltd Plot No.C-30, G Block, SIDBI, Raheja tax,…

ACIT-CC -4(2), Mumbai vs. K . Raheja Corporate Services Pvt. Ltd., Mumbai

In the result, the appeals filed by the revenue are hereby dismissed

ITA 2525/MUM/2021[2013-14]Status: DisposedITAT Mumbai17 Jun 2022AY 2013-14

Bench: Shri Aby T. Varkey () & Shri Gagan Goyal ()

Section 132Section 132(4)Section 143(2)Section 143(3)Section 14ASection 153ASection 69Section 69C

…1 K Raheja Corporate Sevices Pvt Ltd ITA. Nos. 2521 to 2527/Mum/2021 AYs. 2012-13 to 2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.2521/Mum/2021 - A.Y. 2012-13 I.T.A No.2522/Mum/2021 - A.Y. 2014-15 I.T.A No.2523/Mum/2021 - A.Y. 2015-16 I.T.A No.2524/Mum/2021 - A.Y. 2016-17 I.T.A No.2525/Mum/2021 - A.Y. 2013-14 I.T.A No.2526/Mum/2021 - A.Y. 2018-19 I.T.A No.2527/Mum/2021 - A.Y. 2017-18 Asstt. Commissioner of Income- vs K Raheja Corporate Services Pvt Ltd Plot No.C-30, G Block, SIDBI, Raheja tax,…

ACIT- CC- 4(2), Mumbai vs. K. Raheja Corporate Services Pvt. Ltd., Mumbai

In the result, the appeals filed by the revenue are hereby dismissed

ITA 2524/MUM/2021[2016-17]Status: DisposedITAT Mumbai17 Jun 2022AY 2016-17

Bench: Shri Aby T. Varkey () & Shri Gagan Goyal ()

Section 132Section 132(4)Section 143(2)Section 143(3)Section 14ASection 153ASection 69Section 69C

…1 K Raheja Corporate Sevices Pvt Ltd ITA. Nos. 2521 to 2527/Mum/2021 AYs. 2012-13 to 2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.2521/Mum/2021 - A.Y. 2012-13 I.T.A No.2522/Mum/2021 - A.Y. 2014-15 I.T.A No.2523/Mum/2021 - A.Y. 2015-16 I.T.A No.2524/Mum/2021 - A.Y. 2016-17 I.T.A No.2525/Mum/2021 - A.Y. 2013-14 I.T.A No.2526/Mum/2021 - A.Y. 2018-19 I.T.A No.2527/Mum/2021 - A.Y. 2017-18 Asstt. Commissioner of Income- vs K Raheja Corporate Services Pvt Ltd Plot No.C-30, G Block, SIDBI, Raheja tax,…

ACIT- CC- 4 (2), Mumbai vs. K. Raheja Corporate Services Pvt. Ltd., Mumbai

In the result, the appeals filed by the revenue are hereby dismissed

ITA 2523/MUM/2021[2015-16]Status: DisposedITAT Mumbai17 Jun 2022AY 2015-16

Bench: Shri Aby T. Varkey () & Shri Gagan Goyal ()

Section 132Section 132(4)Section 143(2)Section 143(3)Section 14ASection 153ASection 69Section 69C

…1 K Raheja Corporate Sevices Pvt Ltd ITA. Nos. 2521 to 2527/Mum/2021 AYs. 2012-13 to 2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.2521/Mum/2021 - A.Y. 2012-13 I.T.A No.2522/Mum/2021 - A.Y. 2014-15 I.T.A No.2523/Mum/2021 - A.Y. 2015-16 I.T.A No.2524/Mum/2021 - A.Y. 2016-17 I.T.A No.2525/Mum/2021 - A.Y. 2013-14 I.T.A No.2526/Mum/2021 - A.Y. 2018-19 I.T.A No.2527/Mum/2021 - A.Y. 2017-18 Asstt. Commissioner of Income- vs K Raheja Corporate Services Pvt Ltd Plot No.C-30, G Block, SIDBI, Raheja tax,…

ACIT- CC- 4 (2), Mumbai vs. K. Raheja Corporate Services Pvt. Ltd., Mumbai

In the result, the appeals filed by the revenue are hereby dismissed

ITA 2522/MUM/2021[2014-15]Status: DisposedITAT Mumbai17 Jun 2022AY 2014-15

Bench: Shri Aby T. Varkey () & Shri Gagan Goyal ()

Section 132Section 132(4)Section 143(2)Section 143(3)Section 14ASection 153ASection 69Section 69C

…1 K Raheja Corporate Sevices Pvt Ltd ITA. Nos. 2521 to 2527/Mum/2021 AYs. 2012-13 to 2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.2521/Mum/2021 - A.Y. 2012-13 I.T.A No.2522/Mum/2021 - A.Y. 2014-15 I.T.A No.2523/Mum/2021 - A.Y. 2015-16 I.T.A No.2524/Mum/2021 - A.Y. 2016-17 I.T.A No.2525/Mum/2021 - A.Y. 2013-14 I.T.A No.2526/Mum/2021 - A.Y. 2018-19 I.T.A No.2527/Mum/2021 - A.Y. 2017-18 Asstt. Commissioner of Income- vs K Raheja Corporate Services Pvt Ltd Plot No.C-30, G Block, SIDBI, Raheja tax,…

ACIT - CC 4(2), Mumbai vs. K. Raheja Corporate Services Pvt. Ltd., Mumbai

In the result, the appeals filed by the revenue are hereby dismissed

ITA 2521/MUM/2021[2012-13]Status: DisposedITAT Mumbai17 Jun 2022AY 2012-13

Bench: Shri Aby T. Varkey () & Shri Gagan Goyal ()

Section 132Section 132(4)Section 143(2)Section 143(3)Section 14ASection 153ASection 69Section 69C

…1 K Raheja Corporate Sevices Pvt Ltd ITA. Nos. 2521 to 2527/Mum/2021 AYs. 2012-13 to 2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T. VARKEY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.2521/Mum/2021 - A.Y. 2012-13 I.T.A No.2522/Mum/2021 - A.Y. 2014-15 I.T.A No.2523/Mum/2021 - A.Y. 2015-16 I.T.A No.2524/Mum/2021 - A.Y. 2016-17 I.T.A No.2525/Mum/2021 - A.Y. 2013-14 I.T.A No.2526/Mum/2021 - A.Y. 2018-19 I.T.A No.2527/Mum/2021 - A.Y. 2017-18 Asstt. Commissioner of Income- vs K Raheja Corporate Services Pvt Ltd Plot No.C-30, G Block, SIDBI, Raheja tax,…